M. RAMALINGAM Vs. K. VIJAYAKUMAR

JUDGEMENT

(1.) The above first appeal arises against the judgment and decree in O.S.No.269 of 2004 on the file of the Additional District Judge, Fast Track Court No.II, Kancheepuram.

(2.) The plaintiff is the appellant and the respondents 1 to 13 were the defendants, respondents 14 to 17 were brought on record as the legal representatives of the deceased thirteenth respondent and respondents 15 & 17 were recorded as the legal representatives of the deceased sixteenth respondent. The plaintiff filed the suit in O.S.No.269 of 2004 for specific performance and for permanent injunction.

(3.) The brief case of the plaintiff is as follows: